Section 18(2) in Maharashtra Housing and Area Development Act, 1976
(2)[ Every Board shall consist of a Chairman and not more than [17] [Sub-section (2) was substituted by Maharashtra 54 of 1977, section 3(a).] other members including a Vice-Chairman, if any, of whom not less than 3 shall be officials.All the members including the Chairman and the Vice-Chairman, if any, shall be appointed by the State Government.]
